STATE OF U.P. Vs. RAMA KANT PANDEY

JUDGEMENT

(1.) Nobility and contribution to freedom struggle of our nation are the two attributes which rush to our minds whenever and wherever the profession of law-practice is ever referred to. The judiciary neither has power of sword nor that of purse. It stands tall only by virtue of trust and faith of people.

(2.) We have been called upon to deal with these criminal contempt proceedings instituted on the strength of a letter bearing no.1315 of 2001 dtd. 17/8/2001, written by the then District Judge, Gonda whereby a reference has been made to initiate contempt proceedings against 12 lawyers mentioned in the said letter.

(3.) The first thought which struck our minds has been extracted in the opening paragraph of this judgment and order. It is painful for this Court to deal with the contempt proceedings drawn against the lawyers who are supposed to be the officers of the Court first and whose role stands recorded in the annals of history in strengthening the judiciary of our country which is supposed to embark upon a perilous and painstaking path of imparting justice to our citizenry.